LexThe UTTAR PRADESH POST-GRADUATE MEDICAL EDUCATION (RESERVATION FOR SCHEDULED CASTES, SCHEDULED TRIBES AND OTHER BACKWARD CLASSES) ACT, 1997
Uttarakhand · state statute
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mÙkj izns”k LukrdksÙkj fpfdRlk f”k{kk ¼vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj
vU; fiNM+s oxksZa ds fy, vkj{k.k½ vf/kfu;e] 1997
¿mÙkj izns”k vf/kfu;e la0 14 o’kZ 1997À
THE UTTAR PRADESH POST-GRADUATE MEDICAL EDUCATION
(RESERVATION FOR SCHEDULED CASTES, SCHEDULED TRIBES AND OTHER
BACKWARD CLASSES) ACT, 1997
[U.P. ACT NO. 14 OF 1997]
93
mÙkj izns”k LukrdksÙkj fpfdRlk f”k{kk ¼vuqlwfpr tkfr;ksa] vuqlwfpr
tu&tkfr;ksa vkSj vU; fiNM+s oxksZa ds fy, vkj{k.k½ vf/kfu;e] 1997
¿mÙkj izns”k vf/kfu;e la0 14 o’kZ 1997À
¼tSlk mRrj izns”k fo/kku e.My }kjk ikfjr gqvk½
vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj ukxf jdksa ds vU; fiNMs+ oxksZa ls
lEcfU/kr O;fDr;ksa ds o’kZ 1997 esa vk;ksftr LukÙkdksÙkj fpfdRlk izos”k ijh{kk ds vk/kkj ij
LukrdksÙkj fpfdRlk f”k{kk esa ;Fkksfpr~ izfrfuf/kRo dh] vkSj mlls lacaf/kr ;k vkuq’kafxd
fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
pwafd] MkDVj vkQ esfM+flu] ekLVj vkQ ltZjh] ekLVj vkQ Ms.Vy ltZjh vkSj
fofHkUu LukrdksÙkj fMIyksek iznku fd;s tkus ds fy, ikB~;dzeksa esa ] fdax tktZ dkyst]
y[kuÅ vkSj vU; jktdh; efMdy dkystksa esa izos”k LukrdksÙkj fpfdRlk izos”k ijh{kk ds
ek/;e ls fd;k tkrk gS(
vkSj pwafd vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s
oxksZa ls lEcf/kr O;fDr;ksa ds i;kZIr izfrfuf/kRo ds fy, vkj{k.k dh O;oLFkk dh xbZ gS(
vkSj pwafd “kklukns”k la[;k 5744@lsd&14&ikap&30&90] fnukad 11 vDVwcj] 1994 }kjk
vadks dk U;wure izfr”kr lkekU; vH;kfFkZ;ksa ds fy, iSarkyhl izfr”kr vkSj vuqlwfpr tkfr;ksa]
vuqlwfpr tu&tkfr;ksa vkSj ukxfjdksa ds vU; fiN M+s oxksZa ls lEcfU/kr vH;fFkZr ds fy,
iSrhl izfr”kr fu;r fd;k x;k Fkk(
vkSj pwafd e/; izns”k jkT; cuke dqekjh fuosfnrk tSu ds ekeys esa ekuuh; mPpre
U;k;ky; }kjk ikfjr vkns”k ij fopkjksijkUr vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;k sa vkSj
ukxfjdksa ds vU; fiNM+s oxksZa ls lEcfU/kr O;fDr;ksa ds izos”k ds fy, U;wure vadksa dks izkIr
djus dh vko”;Drk dks “kklukns”k la[;k 4137@lsd&14@ik¡p&95&140@90] fnukad 31
vXkLr 1995 }kjk okil ys fy;k x;k FkkA
vkSj pwafd ekuuh; mPpre U;k;ky; esa lk/kuk nsoh rFkk vU; cuke mRrj izns”k
jkT; rFkk vU; ds ekeys esa mDr “kklukns”k fnukad 31 vxLr] 1995 dks vfHk[kafMr dj
fn;k gS]
vkSj pwafd “kklukns”k la[;k 634@5&14&97&140@90 ] fnukad 2 vizSy] 1997 }kjk
LukrdksÙkj fpfdRlk f”k{kk esa izos”k ds fy;s vadks dk U;wure izfr”k r lkekU; vH;fFkZ;ksa ds
fy;s iSarkfyl izfr”kr vkSj vuqlwfpr tkfr;ksa vuqlwfpr tu&tkfr;ksa vkSj ukxfjdksa ds vU;
fiNM+s oxksZa ls lEcfU/kr vH;fFkZ;ksa ds fy;s iSarkfyl izfr”kr fu;r fd;k x;k gS(
vkSj pwafd “kklukns”k fnukad 2 vizSy] 1997 ds vuqlkj o’kZ 1997 esa vk;ksftr
LukrdksÙkj fpfdRlk izos”k ijh{kk ds vk/kkj vadks ds U;wure izfr” kr dks iSarhl izfr”kr ij
j[k dj LukrdksÙkj fpfdRlk f”k{kk esa izos”k nsusa ij vuqlwfpr tkfr;ksa vkSj vuqlwfpr
tu&tkfr;k dks dksVk ugha Hkjk tk ldrk tks vkj{k.k uhfr ds vuq:i ugha gksxkA
vkSj pwafd vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s
oxksZa ls lEcfU/kr O;fDr;ksa ds vH;kfFkZ;ksa ds izos”k ds fy;s vadksa ds U;wure izfr”kr dks fu;r
djusa dk iz”u fopkjk/khu Fkk vr% LukrdksÙkj fpfdRlk i zos”k ijh{kk] 1997 ls lEcfU/kr izos”k
dh izd`;k ;Fkk dkmfUlfyax izkjEHk ugha gks ldh(
vkSj pwafd vuqlwfpr tkfr;ksa] vuqlfpr tu&tkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s
oxksZa ls lEcf/kr O;fDr;ksa ds ;Fkksfpr izfrfuf/kRo dks lqfu”pr djus ds fy;s ;g lehphu
le>k x;k fd mDr Jsf.k;ksa ds O;fDr;ksa ds fy, o’kZ 1997 esa vk;ksftr LukrdksÙkj fpfdRlk
izos”k ijh{kk ds vk/kkj ij LukrdksÙkj a fpfdRlk f”k{kk esa izos” k ds fy, vadksa ds U;wure
izfr”kr dks chl izfr”kr ij j[kk tk;]
94
Hkkjr x.kjkT; ds vM+rkfylosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k LukrdksÙkj fpfdRlk f”k{kk ¼vuqlwfpr tkfr;ksa]
vuqlwfpr tu&tkfr;ksa vkSj vU; fiNMs+ oxksa Z ds fy, vkj{k.k½ vf/kfu;e] 1997 dgk
tk;sxkA
¼2½ /kkjk 2] 3] 4] 5] 6 vkSj 7 fnukad 1 vDVwcj] 1996 dks izo`RRk gqbZ le>h tk;sxh]
/kkjk 8 fnukad 15 twu] 1997 dks izo`Ùk gqbZ le>h tk;sxh vkSj “ks’k micU/k rqjUr izo`Ùk
gksaxsA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa]&& ifjHkk’kk,a
¼d½ ^^LukrdksÙkj fpfdRlk f”k{kk** dk rkRi;Z fdax tktZ esfMdy dkWyst]
y[kuÅ ;k fdlh vU; jkT; fpfdRlk egkfo| ky; ds MkDVj vkQ esfMflu
¼,e0Mh0½] ekLVj vkWQ ltZjh ¼,e0,l0½] ekLVj vkWQ Ms.Vy ltZjh ¼,e0Mh0,l0½
vkSj fofHkUUk LukrdksÙkj fMIyksek iznku fd;s tkus ds fy, ,sls ikB~;dzeksa ls gS]
ftuesa LukrdksÙkj fpfdRlk izos”k ijh{kk ds ek/;e ls izos”k fn;k tkrk gks fdUrq
vfr fof”k’Vrk ikB~;dze lfEefyr ugha gS(
¼[k½ ^^ukxfjdksa ds vU; fiNMs+ oxksZa** dk rkRi;Z mÙkj izns”k yksd lsok
¼vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj vU; fiNMs+ oxksa Z ds fy, vkj{k.k½
vf/kfu;e] 1994 dh vuqlwph&,d esa fofufnZ’V ukxfjdksa ds fiNM+s oxksZa ls gSA
3&& ¼1½ LukrdksÙkj fpfdRlk f”k{kk esa] izos”k ds izdze ij vuqlwfpr tkfr;ksa]
vuqlwfpr tu&tkfr;ksa vkSj ukxf jdksa ds vU; fiNMs+ oxksZa ls lEcfU/kr O;fDr;ksa ds i{k esa
LFkkuksa dk fuEufyf[kr izfr”kr vkjf{kr fd;k tk;sxk %&&
vuqlwfpr tkfr;ksa] vuq&
lwfpr tu&tkfr;ksa vkSj
vU; fiNMs+ oxksZa ds i{k
esa LFkkuksa dk vkj{k.k
¼d½ vuqlwfpr tkfr;ksa ds ekeys esa % bDdhl izfr”kr
¼[k½ vuqlwfpr tu&tkfr;ksa ds ekeys esa % nks izfr”kr
¼x½ ukxfjdksa ds vU; fiNMs+ oxksZa ds ekeys esa % lRrkbZl izfr”kr
ijUrq [k.M ¼x½ ds v/khu vkj{k.k mÙkj izns”k yksd lsok ¼vuqlwfpr
tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj vU; fiNMs+ oxksa Z ds fy, vkj{k.k½ vf/kfu;e]
1994 dh vuqlwph&nks esa fofufnZ’V ukxfjdksa ds fiNM+s oxksZa dh Js.kh ij ykxw ugha
gksxkA
¼2½ ;fn mi/kkjk ¼1½ ds v/khu fofufnZ’V fdlh Js.kh ls lEcfU/kr dksbZ O;fDRk
;ksX;rk ds vk/kkj ij LUkkrdksÙkj fpfdRlk izos”k ijh{kk esa lkekU; vH;fFkZ;ksa ds lkFk p;fur
gksrk gS rks mldh x.kuk mi/kkjk ¼1½ ds v/khu ,slh Js.kh ds fy, vkjf{kr fjfDr;ksa ds izfr
ugha dh tk;sxhA
4&& dksbZ vH;FkhZ] ftlus LukrdksÙkj fpfdRlk izos”k ijh{kk] 1997 esa lkekU;
vH;FkhZ dh n”kk esa iSarkyhl izfr”kr vkSj vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj
ukxfjdksa ds vU; fiNMs+ oxksa Z ls lEcfU/kr vH;FkhZ dh n”kk esa chl izfr”kr ls de vad
izkIr fd;k gks] mDr ijh{kk ds vk/kkj ij LukrdksÙkj fpfdRlk f”k{kk esa izos”k ds fy, ik=
ugha gksxkA
izoss”k ds fy, U;wure
vdksa ls HkrhZ
95
¿m0 iz0 LukrdksÙkj fpfdRlk f”k{kk ¼vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj ¿/kkjk 5&9À
vU; fiNMs+ oxksaZ ds fy, vkj{k.k½ vf/kfu;e] 1997À
5&& “kklukns”k la[;k 5744&&lsd&14@ikap&30@90] fnukad 11 vDVwcj] 1994
vkSj la[;k 634@ikap&14&97&140@96] fnukad 2 vizSy] 1997 ml lhek rd la”kksf/kr gks
tk;saxs fd LukrdksÙkj fpfdRlk izos”k ijh{kk] 1997 ds vk/kkj i j LukrdksÙkj fpfdRlk f”k{kk
esa izos”k ds fy, vadksa dk U;wure izfr”kr vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj
ukxfjd ds vU; fiNMs+ oxksaZ ls lEcfU/kr vH;fFkZ;ksa ds fy, chl izfr”kr gksxkA
“kklukns”k dk la”kks/ku
6&& fdlh U;k;ky; ds fdlh fu.kZ;] fMØh ;k vkns”k esa ;k jkT; ljdkj ds fdlh
vkns”k esa fdlh ckr ds gksrs gq, Hkh bl vf/kfu;e ds micU/k izHkkoh gksaxs vkSj /kkjk 4 esa
fofufnZ’V U;wure vad LukrdksÙkj fpfdLkk izos”k ijh{kk] 1997 ds vk/kkj ij LukrdksÙkj
fpfdRlk f”k{kk esa izos”k ds fy, U;wure vad le>s tk;saxs vkSj U;wure vad jgs gq, le>s
tk;saxs] ekuksa bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izo`Ùk FksA
vfHkHkkoh izHkko
7&& vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa vkSj ukxfjdksa ds vU; fiNMs+ oxksaZ
ls lEcfU/kr O;fDr;ksa dk ;Fkksfpr izfrfuf/kRo lqfuf”pr djus ds fy, LukrdksÙkj fpfdRLkk
izos”k ijh{kk] 1997 esa izos”k dh izfdz;k dks LFkfxr djus esa d`r dksbZ dk;Z ;k dk;Zokgh
fof/kekU; vkSj fof/klaxr le>h tk;sxhA
viokn
8&& ¼1½ ;fn bl vf/kfu;e ds micU/k ksa dks dk; kZfUor djus esa dksbZ dfBukbZ
mRiUu gks rks jkT; ljdkj] vf/klw fpr vkns”k }kjk] ,slh O;oLFkk dj ldsxh ] tks bl
vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks dfBukb;ksa dks nwj djus ds fy, mls
vko”;d ;k lehphu izrhr gksA
dfBukb;ksa dks nwj djuk
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns”k bl vf/kf u;e ds izkjEHk ls nks o’kZ dh vof/k
ds volku ds i”pkr~ ugha fn;k tk;sxkA
¼3½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns”k ;Fkk”kD;”kh?kz jkT; fo/kku e.My
ds nksuksa lnuksa ds le{k j[kk tk;sxk vkSj mÙkj izns”k lk/kkj.k [k.M vf/kfu;e] 1904 dh
/kkjk 23&d dh mi/kkjk ¼1½ ds micU/k mlh izdkj izo`Ùk gksaxs tSls fd os fdlh mÙkj izns”k
vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eksa ds lEcU/k esa izo`Ùk gksrs gSaA
¿8&d&& bl vf/kfu;e ds micU/k ;Fkko”;d ifjorZu lfgr] LukrdksÙkj fpfdLkk
izos”k ijh{kk] 1998 vkSj LukrdksÙkj fpfdLkk izos”k ijh{kk] 1999 ij Hkh ykxw gksaxsAÀ1
vf/kfu;e ds micU/kksa dk
foLrkj
9&& ¼1½ mRrj izns”k LukrdksÙkj fpfdRlk f”k{kk ¼vuqlwfpr tkfr;ksa] vuqlwfpr
tu&tkfr;ksa vkSj vU; fiNMs+ oxksZa ds fy, vkj{k.k½ v/;kns”k] 1997 ,rn~}kjk fujflr fd;k
tkrk gSA
fujlu vkSj viokn
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fofufnZ’V v/;kns”k ds micU/kksa ds
v/khu d`r dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds rRleku micU/kksa ds v/khu d`r dk;Z ;k
dk;Zokgh le>h tk;xh ekuks bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izo`Rr FksA
1- mÙkj izns”k vf/kfu;e la0 9 o’kZ 1999 dh /kkjk 2 }kjk c<+k;k x;kA
96
THE UTTAR PRADESH POST-GRADUATE MEDICAL EDUCATION
(RESERVATION FOR SCHEDULED CASTES, SCHEDULED TRIBES AND OTHER
BACKWARD CLASSES) ACT, 1997
[U.P. ACT NO. 14 OF 1997]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for adequate representation of persons belonging to the Scheduled Castes,
Scheduled Tribes and Other Backward Classes of citizens in the Post Graduate Medical
Education on the basis of Post -Graduate Medical Entrance Examination, held in the year 1997
and matters connected therewith or incidental thereto.
WHEREAS admission to courses of study for award of Medicine, Master of Surgery,
Master of Dental Surgery and various Post -Graduate Diploma, in the King George’s Medical
College, Lucknow and other State Medical Colle ges are made through Post -Graduate Medical
Entrance Examination;
AND WHEREAS for adequate representation of person belonging to the Scheduled
Castes, Scheduled Tribes and other Backward Classes of Citize ns, Provisions for reservation
have been made;
AND WHEREAS Vide Government Order no. 5744 Sect -14/Panch-30/90 dated
October 11, 1994 minimum percentage of marks for admission for general candidates was fixed
at forty-five percent and for candidates belonging to Scheduled Castes, Scheduled Tribes and
other Backward Classes of Citizens was fixed at thirty- five per cent;
AND WHEREAS after Considering the orders of the Hon’ble Supreme C ourt passed in
the case of State of Madhya Pradesh VS. Km. Nivedits Jain, the requirement of Obtaining
minimum marks for admission of the persons belonging to Scheduled Castes, Seheduled Tribes
and other Backward Classes of citizens was withdrawn vide Government Order no. 4137 Sect -
14/Panch-95-140/90 dated August 31, 1995;
AND WHEREAS the Hon’ble Supreme Court in the case of Dr. Sadhna Devi and others
Vs. State of U.P. and others has quashed the said Government Order dated August 31, 1995;
AND WHEREAS Vide Governm ent Order no. 634/Panch -14-97-140/90 dated April 2,
1997 the minimum percentage of marks for admission to Post -Graduate Medical Education for
general candidates has been fixed at forty -five per cent and for candidates bel onging to the
Scheduled Castes, Scheduled Tribes and other Backward Classes of Citizens at thirty -five, per
cent;
AND WHEREAS in making admission to post -Graduate Medical Education in
accordance with Government Order dated April 2, 1997 while keeping the minimum percentage
of marks at thirty - five per cent on the basis of the Post -Graduate Medical Entrance
Examination held in the year 1997 the quota for Sc heduled Castes, Scheduled Tribes could not
be filled which would not be in consonance with reservation policy;
AND WHEREAS the question or fixation of minimum pereentage of marks for
admission of candidates belo nging to the Scheduled Castes, Suheduled Trib es and other
Backward Classes of citizens was under consideration in process of asmission such as
counseling in respect of Post -Graduate Medical Entrance Examination 1997 could not be
commenced:
97
AND WHEREAS to en sure adequate representation of persons bel onging to Scheduled
Castes, Scheduled Tribes and other Backward Classes of Citi zens in admission to Post -
Graduate Medical Education on the basic of Post Graduate Medical Entrance Examination held
in the year 1997 it has been considered expedient to fix the minimum percentage of marks for
the Said categories of person at twenty per cent;
IT IS HEREBY enacted in the Forty -eighth Year of the Republic of
India as follows:-
Short title and
commencement
1- (1) This Act may be called the Uttar Pradesh Post-Graduate
Medical Education (Reservation Scheduled Castes, Scheduled Tribes
and Other Backward Classes) Act, 1997.
(2) Section 2, 3, 4, 5, 6 and 7 shall be deemed to have come into
force on October 1, 1996, section 8 shall be deemed to come into force
on June 15, 1997 and remaining provisions shall come into force at
once.
Definitions 2- In this Act, -
(a) “ Post Graduate Medical Education ” means courses of study
for the award of Doctor of Medicine (M.D.) Master of Surgery (M.S.),
Master of Dental Sur gery (M.D.S.) and various Post Graduate
Diploma of the King George’s Medical College, Lucknow or any
other State Medical College in which a dmissions are made through
Post-Graduate Medical Entrance Examination but shall not include
super specially courses;
(b) “other backward classes of citizens” means the backward
classes of citizens specified in Schedule -I of the Uttar Pradesh Public
Services (Reservation for Schedule d Castes, Scheduled Tribes and
Other Backward Classes) Act, 1994.
Reservation of
seats i n favour of
Scheduled
Castes, Scheduled
Tribes and
Other Backward
Classes of
citizens
3- (1) In Post-Graduate Medical Education there shall be reserved at
the stage of admission, the following percentages of seats in favour of
the persons belonging to the Scheduled Castes, Scheduled Tribes and
Other Backward Classes of citizens -
(a) in the case of Scheduled
Castes
twenty one
percent;
(b) in the case of Scheduled
Tribes
two percent;
(c) in the case of Other
Backward Classes of citizens :
twenty seven
percent:
Provided that the reservation under clause (c) shall not apply
to the category of other backward classes of citizens specified in
Schedule II of the Uttar Pradesh Public Services (Reservation for
Scheduled Castes, Scheduled Tribes and other Back ward Classes )
Act, 1994.
(2) If a person belonging to any of the categories mentioned in sub -
section (1) gets selected on the basis of merit in the Post -Graduate
98
Medical Entrance Examination with general candidates, he shall not be
counted against the vac ancies reserved for such category under sub -
section (1).
Requirement of
minimum
marks for
admission
4- A candidate who has secured less than forty -five per cent marks in
case of general candidates and twenty percent marks in the case of
candidates belonging to Scheduled Castes, Scheduled Tribes and O ther
Backward Classes of citizens in the Post -Graduate Medical Entrance
Examination, 1997 shall not be eligible for admission to Post-Graduate
Medical Education on the basis of said examination.
99
[The U. P. Post-Graduate Medical Education (Reservation for S. Castes, S. Tribes and [Section 5-9]
Other Backward Classes) Act, 1997]
Amendment of
orders
5- The Government order no. 5744 Sect -14/Panch-30/90 dated
October 11, 1994 and no. 634/Panch -14/97-140/96 dated April 2,
1997 shall stand amended to the extent that minimum percentage
of marks for admission to Post-Graduate Medical Education on the
basis of Post -Graduate Medical Entrance Examination, 1997 shall
be twenty percent for candidates be longing to Scheduled Castes,
Scheduled Tribes and Other Backward Classes of citizens.
Over riding
effect
6- The provisions of this Act shall have effect notwithstanding
anything contained in any judgment, decree or o rder of any court
or in the order of the State Government and the minimum marks,
specified in section 4 shall be deemed to be and to have been
minimum marks for admission to the Post -Graduate Medical
Education on the basis of Post -Graduate Medical Entrance
Examination, 1997 as if the provisio ns of this Act were in force at
all material times.
Savings 7- Anything done or any action taken to postpone the admission
process in relation to Post -Graduate Medical Entrance
Examination, 1997 to ensure adequate representation of person
belonging to th e Scheduled Castes, Scheduled Tribes an d O ther
Backward Classes of citizens shall be deemed to be valid and
lawful.
Removal of
difficulties
8- (1) If any difficulty arises in giving effect to the provisions of
this Act, the State Government may by a not ified O rder, make
such provisions not inconsistent with the provisions of this Act as
appears to it to be necessary or expedient for removing the
difficulty.
(2) No order under sub -section (1) shall be made after
expiration of the period of two years from the commencement of
this Act.
(3) Every order made under sub -section (1) shall be laid, as
soon as may be, before both the Houses of State Legislature and
the provisions of sub -section (1) of section 23 -A of the Uttar
Pradesh General Clauses Act, 1904 shal l apply as they apply in
respect of rules made by the State Government under any Uttar
Pradesh Act.
[Extension of
the provisions of
the Act
8-
A
The provisions of this Act shall also apply, mutatis mutandis
to the Post -Graduate Medical Entrance Examinati on, 1998 and
Post Graduate Medical Entrance Examination, 1999.]1
Repeal and
savings
9- (1) The Uttar Pradesh Post Graduate Medical Education
(Reservation for Schedule d Castes, Scheduled Tribes and O ther
Backward Classes) Ordinance, 1997 is hereby repealed.
100
(2) Notwithstanding such repeal, anything done or any action
taken under the provisions of the Ordinance referred to in sub -
section (1), shall be deemed to have been done or taken under the
provisions of this Act as if the provisions of this Act were in force
at all material times.
1. Added by section 2 of U.P. Act No. 9 of 1999.